RAJOO SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) IN these batch of petitions, the single point needs to be decided is whether the "Poorva Madhyama Certificate Examination" (two years course) and "Uttar Madhyama Certificate Examination" (two years course) are equivalent to High School Examination (10th Class) and Higher Secondary Examination (10 + 2) conducted by M.P. Board of Secondary Eduction.

(2.) THE case of the petitioners is that they submitted their candidature for Police Constable Recruitment Examination. They possess necessary qualification and passed the examination from Sanskrit Board. By taking this Court to various documents available on record, it is submitted that General Administration Department (GAD) of the State Government, Professional Examination Board and other bodies have already accepted the qualification of Poorva Madhyama and Uttar Madhyama examination granted by Maharishi Patanjali Sanskrit Sansthan.

(3.) SHRI Nakul Khedkar, learned counsel for respondent No. 6 in WP No. 951/2014 submits that Maharishi Patanjali Sanskrit Sansthan is a Government body. It is constituted under Maharishi Patanjali Sansthan Adhiniyam, 2007. The aim and object of the Adhiniyam is establishment and incorporation of an institution in the State of Madhya Pradesh for the purpose of research and comprehensive study in the field of Sanskrit and its literature and to regulate Sanskrit Education at school level and for other matters connected and ancillary thereto. He submits that aforesaid Adhiniyam came into being in the year 2007 and on that basis Sanskrit Board was constituted. The examination of 10th and 12th Class (Poorva Madhyama and Uttar Madhyama respectively) conducted by respondent No. 6 are treated as equivalent by Board of Secondary Education, Bhopal, Council of Board of School Education in India and General Administration Department of State Government. He submits that stand of official respondent/State that certificate issued by respondent No. 6 cannot be admitted is illegal and runs contrary to the document Annexure R/1, R/2 and R/3.